Report No. 15
D. Registration of marriages
23. Certificate of marriage, and registration.-
(1) When the marriage has been solemnised, the Minister of recognised Church or the licensed Minister or the Marriage Registrar, as the case may be, shall enter a certificate thereof in the form specified in the Fifth Schedule in a book to be kept by him for that purpose and to be called the Marriage Certificate Book, and such certificate shall be signed by the parties to the marriage and the witnesses.
[Sections 27 to 36, sections 54, 55 and 59, Christian Marriage Act.]
[Cf. section 13(1), S.M.A.]
(2) On a certificate being entered in the Marriage Certificate Book by the Minister of a recognised Church or the licensed Minister or the Marriage Registrar, the certificate shall be deemed to be conclusive evidence of the fact that a marriage under this Act has been solemnised.
[Cf. section 13(2), S.M.A.]
(3) Every Minister of a recognised Church, licensed Minister or Marriage Registrar in a State shall send to the Registrar-General of that State, at such intervals and in such form as may be prescribed, a true copy of all entries made by him in the Marriage Certificate Book since the last of such intervals.
[Cf. section 48, S.M.A.]
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